Punjab-Haryana High Court
Jai Dayal vs The State Of Haryana And Another on 4 November, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court,at Chandigarh.
RFA No. 2933 of 1992
Decided on November 04,2008.
Jai Dayal
--- Appellant
vs.
The State of Haryana and another
---Respondents
Present: None for the appellant(s).
Mrs.Mamta Singhal Talwar,AAG,Haryana, for the respondents.
Rakesh Kumar Jain,J:
This order shall dispose of RFA Nos.2933,2934,2935,2936, 2937,2938, 2939,2940, 2941, 2844,2845,2846,3001 of 1992 and 2544 of 1993, as same questions of law and facts are involved therein.
Learned counsel appearing for the respondents has stated at the bar that the present appeals are covered by a decision of this Court rendered in R.F.A. No. 130 of 1998 titled Ramji Lal and others vs. State of Haryana and another decided on 22.8.2008.
In view of the aforesaid statement, the present appeals are disposed of in terms of RFA No.130 of 1998 titled as Ramji Lal and others v. State of Haryana and another,decided on 22.8.2008.
November04,2008 (Rakesh Kumar Jain) RR Judge